LAKSHMAN PAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant, being aggrieved by the judgment of conviction and order of sentence dated 28.05.1992 and 29.05.1992 respectively passed in Sessions Trial No.79 of 1990 by the 1st Additional Sessions Judge, Gopalganj finding him guilty of offences punishable under Section 302 of the Indian Penal Code and 27 of the Arms Act and sentenced him rigorous imprisonment for life under Section 302 of the Indian Penal Code and five years under Section 27 of the Arms Act, who are to run concurrently, has filed this appeal.

(2.) The appellant was a Constable in Bihar Police and at the relevant time was posted at the Circle Office, Bijaipur in the District of Gopalganj as a Guard along with several other constables. He has been charged and held guilty of shooting dead two other constables being his colleagues at the guard house on 29.08.1989. He denies the allegation.

(3.) As noted in our earlier orders, ending with order dated 15.12.2014, having tried and failed to secure either the presence of the appellant or a counsel appointed by him to defend him, we had appointed Amicus Curiae to present his case.